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State of Maharashtra - Section

Section 4 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006

4. Alteration of areas of Water Users' Association.

- Notification under section 5, making amalgamation, division or in any way altering the boundaries of the Water Users' Association at all levels shall not be issued by the Appropriate Authority unless, a fifteen days public notice calling objections and suggestions regarding such amalgamation, division or alteration from the Water Users' Association and holders or occupiers of the lands likely to be affected thereby, is displayed on the notice board of the office of the concerned Canal Officer and also at the prominent public places in the area of operation of the concerned Water Users' Association; and the objections and suggestions so received are duly considered by the Appropriate Authority.